Madhya Pradesh High Court
Shyamcharan Soni @ Pappu Soni vs The State Of Madhya Pradesh on 11 December, 2015
MCRC-19583-2015
(SHYAMCHARAN SONI @ PAPPU SONI Vs THE STATE OF MADHYA PRADESH)
11-12-2015
Counsel for the parties have chosen not to appear at the call by High Court Bar Association.
Though it is a sufficient ground to dismiss the application for want of prosecution; however, taking into consideration the principle that due of mistake of counsel, party should not suffer; therefore, instead of dismissing the application for want of prosecution, one more opportunity is granted. List in the week commencing 1.2.2016. State Counsel to produce the case diary.
(SANJAY YADAV) JUDGE vinod